FIROZ KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.30/2020, registered at Police Station Hamirgarh, District Bhilwara for the offence under Sec. 8/22 of the NDPS Act.

(2.) Learned counsel for the applicant submitted that the applicant is behind the bars since 5/3/2020 and the trial is proceeding at snail's pace and out of 25 witnesses, statement of only 12 witnesses have been recorded so far.

(3.) Learned counsel for the applicant argued that the applicant's right of fair and speedy trial is being prejudiced and that he is entitled to be enlarged on bail on the basis of the principles laid down by Hon'ble the Supreme Court in the cases of Rabi (Crl.) No. 4169/2023 and Mohd. Muslim @ Hussain vs. State (NCT of Delhi) reported in 2023 SCC Online SC 352.